COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 486 of 2,398

High Courts26 Jun 2015Disposed off

P.T. Sannarange Gowda Vs Thopina Gollahallamma Devasthana Sevasamithi

Karnataka High Court · (2015) 5 KarLJ 453

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10(b), 115, 151Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 145, 482

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High Courts26 Jun 2015Partly Allowed

Mahesh K. Vs The Union Government and Others

Karnataka High Court · (2015) 06 KAR CK 0257

Constitution of India, 1950 - Article 14, 16(1), 311Industrial Disputes Act, 1947 - Section 10, 2A, 33-C(2)

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High Courts26 Jun 2015Partly Allowed

N. Nanjappa Vs Bangalore Development Authority and Others

Karnataka High Court · (2015) 06 KAR CK 0152

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High Courts26 Jun 2015

Saira Banu Vs The Assistant Commissioner of Income Tax

Karnataka High Court · (2015) 06 KAR CK 0147

Income Tax Act, 1961 - Section 143(1), 143(3), 40A(3)

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High Courts26 Jun 2015Dismissed

Siddappa Vs The State of Karnataka

Karnataka High Court · (2015) 06 KAR CK 0133

Penal Code, 1860 (IPC) - Section 302

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High Courts26 Jun 2015

The Commissioner of Income Tax and Others Vs HMA Data Systems Pvt. Ltd.

Karnataka High Court · (2015) 235 TAXMAN 238

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High Courts26 Jun 2015Partly Allowed

V. Anitha Gangadhara and Others Vs S. Srirama Reddy and Others

Karnataka High Court · (2016) 1 ACC 403 : (2015) 3 AKR 606 : (2015) 6 ALLMR 27 : (2015) ILR Kar 3495

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 7 Rule 1, 11Motor Vehicles Act, 1988 - Section 165, 166, 166(1)(a), 166(1)(c)

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High Courts26 Jun 2015Dismissed

Abdulla Siddiq and Others Vs U.F.M. Uday

Karnataka High Court · (2015) 06 KAR CK 0085

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d), 151Constitution of India, 1950 - Article 226, 227

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High Courts26 Jun 2015Partly Allowed

Uma P. Shenoy Vs Kulyadi Marthu Pai and Others

Karnataka High Court · (2015) 06 KAR CK 0066

Motor Vehicles Act, 1988 - Section 166

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High Courts26 Jun 2015Allowed

Gurusiddappa and Others Vs The State of Karnataka and Others

Karnataka High Court · (2015) 06 KAR CK 0065

Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 109, 302, 304B, 323, 324

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High Courts26 Jun 2015Allowed

M.A. Bharathidevi Vs State of Karnataka

Karnataka High Court · (2016) 1 Crimes 355 : (2015) 6 KarLJ 321

Penal Code, 1860 (IPC) - Section 306

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High Courts26 Jun 2015Dismissed

V. Hemachandra Babu and Others Vs Bharathi Sekaran and Others

Karnataka High Court · (2015) 06 KAR CK 0049

Benami Transactions (Prohibition) Act, 1988 - Section 3, 4Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d), 9Income Tax Act, 1961 - Section 281A

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High Courts26 Jun 2015Allowed

Dakshayini S.R. and Others Vs R. Shantamma and Others

Karnataka High Court · (2015) 06 KAR CK 0048

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High Courts26 Jun 2015Dismissed

S.Y. Anandkumar Vs Dhanashree and Others

Karnataka High Court · (2015) 06 KAR CK 0047

Negotiable Instruments Act, 1881 (NI) - Section 118, 138

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High Courts26 Jun 2015Dismissed

Eric Christopher Lobo Vs Fr. Mullers Charitable Institutions, Registered Society and Others

Karnataka High Court · (2015) 6 KarLJ 95

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High Courts26 Jun 2015Allowed

N. Sampath Vs Muthu Metal Industries and Others

Karnataka High Court · (2015) 4 AKR 521

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 8 Rule 5(1), 151

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High Courts26 Jun 2015Partly Allowed

M.P. Umadevi and Others Vs M.R. Nissar Ahmed and Others

Karnataka High Court · (2015) 06 KAR CK 0008

Motor Vehicles Act, 1988 - Section 166

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High Courts25 Jun 2015

Vijayalakshmi and Others Vs Ananthakumar K.R. and Others

Karnataka High Court · (2015) 5 KarLJ 356

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 41 Rule 27Transfer of Property Act, 1882 - Section 52

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High Courts25 Jun 2015Allowed

K. Murthy Vs V.P. Muniswamaiah

Karnataka High Court · (2015) 3 KCCR 2782

Criminal Procedure Code, 1973 (CrPC) - Section 294, 391Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts25 Jun 2015Dismissed

H.L. Manjunatha Vs State and Others

Karnataka High Court · (2015) 3 AKR 546

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 320, 326

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